Bare Acts Live

The Meghalaya Adaptation of Laws Order (No. 1), 1970

Published vide Notification No. LAW/LEG. 29/70/1, dated the 5th June, 1970 in the Gazette of Meghalaya, Extraordinary, dated the 10th June, 1970

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(i) The Rules for the Administration of Justice and Police in the Khasi and Jaintia Hills District, dated 29th March 1937;

(ii) The Rules for the Administration of Justice and Police in the Garo Hills District, dated 29th March, 1937;

(iii) The Khasi Syiemships (Administration of Justice) Order, 1950 dated the 25th January, 1950;

(iv) The United Khasi-Jaintia Hills Autonomous District (Administration of Justice) Rules, 1953, dated 18th December, 1953;

(v) The Garo Hills Autonomous District (Administration of Justice) Rules, 1953, dated 24th March, 1953;

(vi) The Assam High Court Jurisdiction over District Council Courts) Order, 1954, dated 16th January, 1954; shall, unless the context otherwise requires, have effect and be deemed to have and effect as if reference therein to the authorities or Gazette mentioned in the first column of the Table hereunder set out were reference to the authorities or Gazette mentioned opposite to that in the second column of the Table :

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